Suchita Panda vs State Of Odisha & Ors. ..... Opposite ...
2025 Latest Caselaw 2129 Ori

Orissa High Court

Suchita Panda vs State Of Odisha & Ors. ..... Opposite ... on 6 January, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

     IN THE HIGH COURT OF ORISSA AT CUTTACK
               WP(C) No. 31355 of 2024
Suchita Panda              .....       Petitioner
                                                   Mr. S.B. Jena, Advocate
                                 -versus-
State of Odisha & Ors.              .....              Opposite Parties
                                                       Mr. S.P. Das, ASC


                    CORAM:
THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY
                     ORDER

06.01.2025

1. This matter is taken up through hybrid mode.

2. Heard learned counsel for the Petitioner and learned counsel appearing for the Opp. Parties.

3. Petitioner has filed the present writ petition inter alia with the following prayer:-

"Directing the opp. parties to grant the UGC scale of pay and the consequential benefits thereof to the petitioner in an early date".

4. However, taking into account the claim raised in the present Writ Petition, liberty is granted to the Petitioner to make a fresh representation before Opp. Party No. 2 by enclosing all the relevant documents and citations in support of her claim, if any, within a period of three (3) weeks hence.

5. It is observed that if such representation is filed within the aforesaid time period, Opp. Party No. 2 shall do well to take a lawful decision on the same within a period of three (3) months from the date of receipt of such representation. It is however observed that while

taking a decision on the Petitioner's claim the judgment passed by this Court in W.P.(C) No.26692 of 2011 (Samarendra Nayak and Others vs. Union of India and Others) be taken into consideration, if the same is applicable to the facts of the Petitioner's case. The order so passed by Opp. Party No. 2 be communicated to the Petitioner.

6. With the aforesaid observation and direction, the Writ Petition is disposed of.

(BIRAJA PRASANNA SATAPATHY) Judge Subrat

Location: HIGH COURT OF ORISSA, CUTTACK